T NAGARAJAN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) This writ petition is filed to issue a writ of certiorari to call for the records relating to the proceedings dated 22.3.2007 on the file of the Governing Body represented by the Correspondent St.Patrick's Anglo Indin Higher Secondary School, Gandhi Nagar, Adyar, Chennai, the third respondent and to quash the same.

(2.) The petitioner is a teacher, working in the 3rd respondent school. The school is affiliated to the Anglo- Indian School Board and also receiving aid from the State. Therefore, the petitioner contends that the writ petition will lie against the said school.

(3.) In the present writ petition what is challenged is the charge memo dated 22.3.2007 issued to the petitioner, making certain allegations against him. Learned Counsel for the petitioner submits that whatever the allegations that has been made, the petitioner cannot be accused, as the incident had taken place in the capacity of his being a parent, as his son is studying in the said school. This defence turns out on the merits of the case and while deciding the question of charge memo, the merits of the defence of the petitioner cannot be taken into account.